SHIVRAJ GUPTA Vs. DESHRAJ GUPTA

JUDGEMENT

(1.) THIS application filed in Court be numbered. The application for amendment as per the rules of this Court ought to be accompanied by the proposed amended plaint. The application does not attach the proposed amended plaint setting out the proposed amendments, however, I overlook this technical default and allow the application and the paras 30A to 30D therefore will be treated as part of the plaint already filed.

(2.) THE aforesaid order and the contents of the plaint show that plaintiff is son of late Lala Hansraj Gupta. The defendant Nos.1 and 4 are the other sons of late Lala Hansraj Gupta. Defendant Nos.2 and 3 are sons of defendant No.1. As per the case stated in the plaint, the defendants are guilty of murder of late Lala Hansraj Gupta who was the father of defendant Nos.1 and 4 and the grandfather of defendant Nos.2 and 3 and hence would stand disinherited from the estate of late Lala Hansraj Gupta.

(3.) PARAS 30A to 30D of the plaint as per amendment application allowed today read as under: